(4)In disposing of any proceedings under this section the disciplinary committee of the Bar Council of India may make any order which the disciplinary committee of a State Bar Council can make under sub-section (3) of section 35, and where any proceedings have been withdrawn for inquiry [before the disciplinary committee of the Bar Council of India] [Substituted by Act 60 of 1973, Section 25, for " before the Bar Council of India" (w.e.f. 31.1.1974).], the State Bar Council concerned shall give effect to any such order.
